High Courts10 Jun 1990
M.S. Chokkalingam Chettiar Vs State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 116 : (1990) 2 KarLJ 456
Karnataka Forest Act, 1963 — Section 104 (6), 104 A (4)Karnataka Forest Rules, 1969 — Rule 127A
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,979 of 2,388
High Courts08 Jun 1990Dismissed
Mr. J. Robert Vs Mr. Ram Jethmalani
Karnataka High Court · (1990) ILR (Kar) 1907
Constitution of India, 1950 — Article 226, 329Registration of Electors Rules, 1960 — Rule 26, 27Representation of the Peoples Act, 1951 — Section 100, 22, 23, 24, 25
High Courts06 Jun 1990Allowed
Society of Sisters of Charity, St. Gerosa Convent
Karnataka High Court · (1991) 2 DMC 95 : (1990) ILR (Kar) 2882
Guardian and Wards Act, 1890 — Section 10, 17, 26, 7
High Courts06 Jun 1990
Palamaneru Muniswamappa Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 198
Karnataka Village Offices Abolition Act, 1961 — Section 5
High Courts05 Jun 1990Dismissed
Guruputrappa Mallappa Harkuni Vs Tahsildar
Karnataka High Court · (1990) ILR (Kar) 3020
Karnataka Village Offices Abolition Act, 1961 — Section 5 (3), 5 (4)
High Courts05 Jun 1990
M.R. Rajasekharappa Vs H.N. Siddananjappa
Karnataka High Court · (1990) ILR (Kar) 2303
Civil Procedure Code, 1908 (CPC) — Section 24 (1) (b)
High Courts04 Jun 1990
The Karnataka Olympic Association Vs Vidyacharan Shukla and Others
Karnataka High Court · (1990) 2 KarLJ 185
Civil Procedure Code, 1908 (CPC) — Section 96Karnataka High Court Act, 1961 — Section 4
High Courts01 Jun 1990
Rajiv Kundra Vs University of Bangalore
Karnataka High Court · (1990) ILR (Kar) 1995
Constitution of India, 1950 — Article 51AKarnataka State Universities Act, 1976 — Section 62 (2) (b)
High Courts31 May 1990
V. Laxmaiah Vs Assistant Commercial Tax Officer, Intelligence, Challakere
Karnataka High Court · (1990) 79 STC 144
Criminal Procedure Code, 1973 (CrPC) — Section 165Karnataka Sales Tax Act, 1957 — Section 10, 2 (1) (k), 28 (3)
High Courts31 May 1990Dismissed
Dakshayini Vs Hindustan Petroleum Corporation Ltd.
Karnataka High Court · (1991) ILR (Kar) 670
ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 3, 4 (1), 4 (3), 4 (4), 4 (5)
High Courts30 May 1990Dismissed
T. Venkoba Rao Vs Vinod Babu
Karnataka High Court · (1990) ILR (Kar) 2058
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Rules, 1971 — Rule 27 (2)
High Courts29 May 1990Dismissed
M.P. Siddananjappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 2116 : (1990) 2 KarLJ 177
Constitution of India, 1950 — Article 323-AKarnataka High Court Act, 1961 — Section 9
High Courts29 May 1990Dismissed
D. Venkatesha Gowda Vs State
Karnataka High Court · (1991) ILR (Kar) 3096 : (1990) 1 KarLJ 242
High Courts29 May 1990
D. Venkatesha Gowda Vs State of Karnataka and Others
Karnataka High Court · (1993) 4 KarLJ 1
Karnataka Land Grant Rules, 1969 — Rule 25
High Courts29 May 1990Allowed
K.C. Thimmaiah Vs M.M. Somaiah
Karnataka High Court · (1990) ILR (Kar) 3583 : (1990) 2 KarLJ 495
Constitution of India, 1950 — Article 226, 227Karnataka Land Grant Rules, 1969 — Rule 27
High Courts28 May 1990
M/s. Katwe Jaggery Traders, Hubli and Vs State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 63 : (1990) ILR (Kar) 1882
Bombay Act, 1956 — Section 36, 6 (2), 7, 8Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 117, 3 (1), 4, 5
High Courts03 May 1990Allowed
Malaprabha Co-operative Society Vs State of Karnataka
Karnataka High Court · (1990) 05 KAR CK 0002
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Land Revenue Act, 1964 — Section 24, 25, 81 (2) (c)
High Courts20 Apr 1990Dismissed
M. Lakshminarayana Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 2388
Constitution of India, 1950 — Article 213 (2)Karnataka Municipal Corporations Act, 1976 — Section 100, 24, 55, 99 (8)
High Courts20 Apr 1990
D. Puttarajappa Vs Karnataka State Road Transport Corporation, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 391
Karnataka State Road Transport Corporation (Cadres and Recruitment) Regulations, 1968 — Regulation 6
High Courts20 Apr 1990
M/s. Balaji Structurals, Bangalore Vs Regional Provident Fund Commissioner, Bangalore
Karnataka High Court · (1991) 4 KarLJ 319
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B